Devadas vs D.Jayakumar
2023 Latest Caselaw 3875 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                    &
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
  THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                    CON. CASE (C) NO. 1730 OF 2021
AGAINST THE JUDGMENT IN WA 847/2021 OF HIGH COURT OF KERALA DATED 5.8.2021



PETITIONER/1ST RESPONDENT IN THE W.A.:

           DEVADAS, AGED 50 YEARS, S/O.SUBRAMANIAN, PULIKKAL
           HOUSE, KOTTEKAD P.O., MALAMPUZHA,
           PALAKKAD DISTRICT, PIN-678 732

           BY ADVS.JACOB SEBASTIAN
           ADV.K.V.WINSTON
           ADV.ANU JACOB
           ADV.ABOOBACKER SIDHEEQUE


RESPONDENT/2ND APPELLANT IN THE W.A.:

           D.JAYAKUMAR, AGE AND FATHER'S NAME NOT KNOWN TO
           THE PETITIONER, SECRETARY, PALAKKAD MUNICIPALITY,
           MUNICIPAL OFFICE, PALAKKAD, PIN-678 001.

           BY ADV BINOY VASUDEVAN
              ADV.SREEJITH SREENATH


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON. CASE (C) NO. 1730 OF 2021
                                 :: 2 ::



                             JUDGMENT

Dated this the 30th day of March 2023

S.MANIKUMAR, C.J.

Instant contempt petition is filed contending inter alia

that the directions issued in W.A.No.847 of 2021 dated

5.8.2021 have not been complied with in letter and spirit.

2. On this day, when the matter came up for

consideration, Mr.Aboobacker Sidheeque, learned counsel

appearing for the petitioner submitted that the directions

issued in W.A.No.847 of 2021 dated 5.8.2021 have been

complied with.

3. Placing on record the above submission, nothing

further survives in this contempt case for consideration.

Accordingly, this Contempt Case is closed.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes CON. CASE (C) NO. 1730 OF 2021 :: 3 ::

APPENDIX

PETITIONER'S ANNEXURES:

Annexure A1 A TRUE COPY OF THE PURCHASE NOTICE DATED 07.09.2019 ISSUED BY THE PETITIONER ALONG WITH ACKNOWLEDGMENT.

Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 18.01.2021 IN W.P(C)NO.133/2021 OF THIS HONOURABLE COURT.

Annexure A3 A CERTIFIED COPY OF THE JUDGMENT DATED 05.08.2021 IN W.A.NO.847/2021 OF THIS HONORABLE COURT.

Annexure A4 A TRUE COPY OF THE ORDER DATED 08.09.2021 ISSUED BY THE RESPONDENT.

Annexure A4(a) A TRUE COPY OF THE ENGLISH TRANSLATION OF ANNEXURE A4.

// TRUE COPY //

P.S. TO JUDGE